SIDDAGANGAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) We have heard the learned counsel appearing for the appellants and learned Additional Government Advocate for the respondents.

(2.) The appeals are taken up for final disposal.

(3.) As the facts of the cases are more or less the same, for the sake of convenience, we are referring only to the facts in W.A.No.2238/2019. This appeal is preferred by writ petitioner in W.P.No.36430/2018. The prayer in the petition filed by the appellant was for directing the third respondent - Tahsildar to make revenue entries like M.R. and R.T.C. in the name of the petitioner on the basis of the grant order / certificate and saguvali chit as prayed in the representation.